- (1.) Heard learned counsel for the appellant and learned counsel appearing for the C.B.I on the matter of bail.
(2.) Learned counsel appearing for the appellant submits that the appellant having been convicted for various offences under the Indian Penal Code and also under the Prevention of Corruption Act was awarded maximum sentence for four years and as against that, the appellant though has not completed half of the sentence of the maximum sentence imposed, still he is pressing for bail on the ground that the appellant aged about 75 years had undergone by-pass surgery earlier but presently he does have syncopic attack time to time, as a result of which he becomes senseless for the moment which fact has also been certified by the Jail Doctor in his report called for in connection with this case.
(3.) Learned counsel further submits that the Doctor has also reported that apart from coronary artery disease causing syncopic attack he does have Glucoma and is very week due to which he needs help of others in doing day to-day routine work and that pace maker implanted earlier requires its replacement very shortly.;